(1)The Zila Parishad shall have the power to acquire, hold and dispose of property and to enter into contract in respect thereto;Provided that in all cases of acquisition or disposal of immovable properties, it shall have to obtain prior permission of the Government.(2)All the roads, buildings or other structures constructed By the Zila Parishad with its funds shall vest in it.(3)The State Government may allot to the Zila Parishad any public property situate within its jurisdictions, whatever it be, and there upon the said property shall go under control of the Zila Parishad.(4)The State Government may take back any property allotted to a Zila Parishad under sub - section (3). For such transfer, no compesation other than the amount paid by the Zila Parishad or the market value, of any building erected or any work executed by the Zila Parishad on the said property, prevalent on the date of the take - back, shall be payable;Provided that no compensation in respect of the buildings, structures or works contracted or erected in contravention of terms and conditions of the vesting shall be payable.(5)If a Zila Parishad requires land for fulfilling any purpose of this Act, it will negotiate with the person or persons having intrest in the said land and, if consent is not arrived at, will apply to the District Magistrate for acquisition of the land. If the latter is satisfied that the land is required for public purpose, he will take measures for acquisition of the Land under the relevant provisions of the Land Acquisition Act and the said land having been acquired, shall vest in the Panchayat Samiti.(6)Zila Parishad Fund - In every Zila Parishad, a Zila Parishad Fund shall be constituted in the name of the Zila Parishad, and the following amounts shall be deposited in the Deposit Account Thereof -(a)Contributions and grants made by the central or State Government, if any, wherein is included even such portions of the land - revenue realised in the State as the Government determines;(b)Contributions and, grants made by the Zila Parishad (Sic) or any other local Authority, if any ;(c)Loans sanctioned by the central or State Government or loans taken by the Zila Parishad against surety of its own assets, if any;(d)All amounts realized by it in toll, coss and fee items;(e)All receipts connected with schools, hospitals, dispensaries, buildings, institutions or under construction works whatsoever vested in the Zila Parishad or constructed by it or coming under its control and management;(f)Entire income accruing from any trust or endowment and all the amount received by way of donation and contribution in favour of the Zila Parishad;(g)Fines and penalties imposed and realised under the provisions of this Act, as specified;(h)All other sums of money received by the Zila Parishad or from its other sources.(7)Every Zila Parishad, for meeting the following requirements, shall keep apart an amount and shall use it on annual basis -(a)Which includes the expenditure of its own administration together with payment of salary, allowances, provident fund and gratuity to its officers and employees as well as the Secretary;(b)Every Zila Parishad shall have power to spend such amount as it considers proper for achievement of the objectives of this Act;(c)Zila Parishad Fund shall be vested in the Zila Parishad and the deposit money of the Fund shall be as prescribed, kept in such a specified custody as the State Government may time to time direct.(8)Subject to such general control as the Zila Parishad may adopt from time to time, all orders and cheques to be paid out of the fund of the Zila Parishad shall bear the signature of the Executive Officer.(9)Subject to the provisions of any law concerned with raising of loans for the time being in force, the Zila Parishad through local Authorities, with the approval of the State Government, may raise loans from time to time for the purposes of this act and may create a deposit fund for refund of the said loans.(10)Zila Parishad, on the basis of such specific schemes as may be prepared by the Zila Parishad for the purpose may take loans from the Government or with prior permission of the government.
